Chand Shaikh Mohammadin vs The State Of Maharashtra
2022 Latest Caselaw 7363 Bom

                                                                              (55)B-834-2021.doc


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                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CRIMINAL APPELLATE JURISDICTION
                                            BAIL APPLICATION NO.834 OF 2021


                      Chand Shaikh Mohamaddin                ]       ..   Applicant
                                    vs.
                      The State of Maharashtra               ]       ..   Respondents

None for the Applicant. Mrs. A.A. Takalkar, APP for State.

CORAM : BHARATI DANGRE, J

DATE : 28TH JULY, 2022.

P.C.

1] Application is received through Jail. Digitally 2] The learned APP has placed on record copy of the Judgment signed by

dated 30.09.2021 delivered by Sessions Court at Dindoshi in Sessions RAJSHREE RAJSHREE KISHOR KISHOR MORE MORE Date:

2022.07.29 15:50:16 Case No.339/2016, by which the applicant is acquitted of the offence +0530

punishable under Section 370(3) read with 34 of the Indian Penal Code and Section 4 and 5 of the Immoral Traffic (Prevention ) Act. 3] The copy of the Judgment is taken on record and marked as x-1 for identification.

4] In the wake of aforesaid, application is rendered as infructuous and is disposed off.

[BHARATI DANGRE, J]